Section 19(13)(A) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

[Cites 0, Cited by 6] [Section 19(13)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(13)(A) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(A)Where, at any stage of the proceedings, [the Tribunal on an application made by the applicant along with particulars of property to be attached and estimated value thereof, or otherwise is satisfied] [Substituted by Act No. 44 of 2016.] that the defendant, with intent to obstruct or delay or frustrate the execution of any order for the recovery of debt that may be passed against him,

(i)is about to dispose of the whole or any part of his property; or

(ii)is about to remove the whole or any part of the property from the local limits of the jurisdiction of the Tribunal; or

(iii)is likely to cause any damage or mischief to the property or affect its value by misuse or creating third party interest,

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Union of India - Subsection

Section 19(13)(A) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993